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[Cites 0, Cited by 0] [Section 252] [Entire Act]

State of Rajasthan - Subsection

Section 252(3) in The General Rules (Civil), 1986

(3)In a court where no official is appointed specifically to perform the duties of the Receiving Officer or during the absence on leave or otherwise of the person appointed as the Receiving Officer, the Presiding Officer of the civil court or the Presiding Officer of the high court as the case may be, shall appoint any other official of his court to carry on the duties of the Receiving Officer.